U K WALIA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner, who retired as Chief Manager from the Punjab National Bank, has approached this court praying for quashing of the orders dated 23.4.2010 and 7.8.2010, whereby his request for re-fixation of pension has been declined.

(2.) Briefly the facts are that the petitioner joined the Punjab National Bank as Clerk on 14.2.1973. During his career, he got due promotions. Lastly he was promoted as Chief Manager (SMG Scale-IV) on 17.6.2006. He was transferred to Punjab Gramin Bank, Kapurthala and posted there as General Manager on deputation with effect from 10.2.2006.

(3.) It is further pleaded that General Managers of Regional Rural Banks were to be paid salary and allowances of next higher grade for the period of deputation. It was also mentioned that on his reversion back to the parent cadre, his salary was to be re-fixed in the substantive scale. The petitioner worked as General Manager in the Punjab Gramin Bank from 10.2.2006 to 4.1.2010. He retired on attaining the age of superannuation on 31.1.2010. It is further pleaded that as per the pension payment order his pension was fixed at Rs. 12,380/- per month by taking his last 10 months salary as he would have drawn in case in service with Punjab National Bank. The petitioner raised objections to the same, but his representations were rejected vide impugned orders.